Section 27(2) in The Orissa Homoeopathic Act, 1956
(2)In every year in which such list has not been published, the Registrar shall cause to be printed and published, on or before the date fixed as aforesaid, a supplementary list setting forth-(a)the particulars specified in Clauses (a) to (c) of Sub-section (1 ), in the manner therein laid down, in regard to the person whose names have been entered in the register during the year to which such supplementary list appertains ; and(b)the names of persons whose names have been removed from the register under any of the provisions of this Act during the said year.
