Section 50 in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
50.
Mode of proof of Board’s records.- A copy of any proceeding, receipt,application, plan, notice, order, entry in a register or other document in the possessionof the Board shall, if duly certified by the Registrar or other person authorised by theBoard in this behalf, be received as prima facie evidence of the entry or document andshall be admitted as evidence thereof and of all the matters therein recorded in everycase where, and to the same extent as the original entry or document would, ifproduced have been admissible to prove such matters.
