Section 36 in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973
36. Proof of Registration.
- The last edition of the register shall be the legal proof of register provided that in case of a person whose name has not been printed in the State register of practitioners and who can produce a copy duly signed by the Registrar that his name is registered in the Board office, the same shall be the proof of the fact that he is a registered person.
