(2)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 subsection (1A)] [Words, figure and letter substituted for the words 'the latest of such lists' by West Bengal Act 16 of 1954.] 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 list supplementary thereto, if any, printed and published under subsection (1A)] [Words, figure and letter substituted for the words 'such list' by West Bengal Act 16 of 1954.], a certified copy, signed by the Registrar, of the entry of the name of such person in the register of registered practitioners shall be evidence that such person is registered under this Act.Rules and Regulations.
