(2)For the purposes of this section,-(a)it shall be immaterial whether or not any person is deceived by such pretence or use as aforesaid;(b)the use of the description "pharmacist", "chemist", "druggist", "pharmaceutist, "dispenser", "dispensing chemist", or any combination of such words [or of any such word with any other word] shall be deemed to be reasonably calculated to suggest that the person using such description is a person whose name is for the time being entered in the register of the State;(c)the onus of proving that the name of a person is for the time being entered in the register of a State shall be on him who asserts it.
