Section 28 in The Orissa Veterinary Practitioners Act, 1969
28. Publication of and presumptions to entries in the annual list of Veterinary practitioners.
(1)The Registrar shall, once in every three years, on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register setting forth-(a)all the names entered in the register arranged in alphabetical order according to the surnames;(b)the registered address of each person whose name is entered in the register; and(c)the qualifications of each such person together with the dates when such qualifications were acquired.(2)The Registrar shall also cause to be printed and published in the month of January every year an annual supplement to such list showing therein the additions, alterations or corrections made in the entries in the register during the preceding year.(3)Every Court shall presume, until the contrary is proved, that a person whose name is entered in the latest list as modified by the supplement is duly registered under this Act and that a person whose name is not so entered is not registered under this Act :Provided that, in the case of any person whose name does not appear in such list, a certified copy signed by the Registrar, of the entry in respect of such person in the register shall be evidence that such person is registered under this Act.
