Section 34(3) in The Orissa Ayurvedic Medicine Act, 1960
(3)In any proceeding, it shall be presumed that every person entered in such statement is a registered practitioner and that any person entered is not a registered practitioner :Provided that in the case of a person whose name has been entered in the register the list publication of the statement, a certified copy, signed by the Registrar, of the entry of the name of such person in the register shall be evidence that such person is registered under this Act. Such copy shall be issued free of charge.
