Section 17 in Jammu and Kashmir Nursing Council Act, 2012
17. Presumption as to registration
Every Court shall presume that any person whose name is entered in such list as has been prepared under section 16 is duly registered under the Act, and that any person whose name is not so entered is not registered under the Act:Provided that in case of any person whose name does not appear in such printed list, a certified copy, signed by the Registrar, of the entry of the name of such person in a register so maintained shall be a conclusive evidence that such person is registered under the Act:Provided further that a certificate purporting to be signed by the Registrar stating that the name of a person borne on the printed register has been removed from such register and specifying the date of such removal shall be conclusive evidence that such person is not registered under the Act and the date from which he ceased to be so.
