(3)Every court shall presume that any person whose name is entered in the latest list printed and published under sub-section (1), read with the latest list supplementary thereto, if any, printed and published under sub-section (2) is duly registered under this Act, and that any 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 the latest list printed and published under sub-section (1) read with the latest supplementary thereto, if any, printed and published under subsection (2), a certified copy of the entry of the name of such person in the register, signed by the Registrar, shall be the evidence that such a person is registered under this Act.
