Section 11 in The Punjab Medical Registration Act, 1916
11. Medical Register.
- It shall be the duty of the registrar to open and maintain, in accordance with the provisions of this Act a register, to be called the Punjab Medical Register, and from time to time to revise the register and publish it in the prescribed manner. Such register shall be deemed to a public document within the meaning of the Indian Evidence Act, 1872 (1 to 1872).
