Section 28(2) in United Provinces Nurses, Midwives, Assistant Midwives Auxiliary Nurse-Midwives and Health Visitors Registration Act, 1934
(2)Every court shall presume that any person whose name is entered in the latest of such lists is duly registered under this Act, and that any person whose name is not entered is not registered under this Act :Provided that in case of any person whose name does not appear in such printed lists, a certified copy signed by the Registrar and sealed with the Seal of the Council, of the entry of the name of such person in a register of nurses, midwives, assistant midwives [auxiliary nurse midwives or health visitors] [Substituted by the A. O. 1950 for 'Provincial Government.] shall be evidence that such person is registered under this Act; and upon the production of such evidence every court shall presume that such person is so registered :Provided also that a certificate signed by the Registrar and sealed with the Seal of the Council, stating that the name of a person borne on the list of nurses, midwives, assistant midwives [auxiliary nurse midwives or health visitors] [Substituted by the A. O. 1950 for 'Provincial Government.] as the case may be, has been removed from such register and specifying the date of such removal shall be evidence that such person is not registered under this Act and of the date from which he or she ceased to be registered, and on the production of such evidence every court shall presume that such person ceased to be registered from the date specified.
