Section 16(1) in The Punjab Nurses Registration Act, 1932
(1)The registrar shall [ - ] [The words 'in every year' omitted by Punjab Act 16 of 1953, Section 12(iii).] on or before a date to be fixed in this behalf by the Council cause to be printed and published correct lists of the names for the time being entered in the registers setting forth :(a)the names entered in the respective registers, arranged in alphabetical order;(b)the registered address of each person whose name is entered in the register; and(c)the registered qualification of each such person and the date on which such qualification was certified.
