Section 26 in Karnataka Medical Registration Act, 1961
26. Publication of list of practitioners.
(1)The Registrar shall every year on or before the thirtieth day of June publish [on the notice board in the office of the Medical Council] [Substituted by Act 43 of 2003, w.e.f 01.03.2012.] a correct list of the names and qualifications of all practitioners entered in the register on the first day of January of that year.(2)A copy of the list published under sub-section (1) shall be evidence in all courts and in judicial or quasi-judicial proceedings that the persons therein specified are registered according to the provisions of this Act, and the absence of the name of any person from such copy shall be evidence, until the contrary is proved that such person is not registered according to the provisions of this Act:Provided that in the case of any person whose name does not appear in such copy, a certified copy under the hand of the Registrar of the entry of the name of such person on the register shall be evidence that such person is registered under the provisions of this Act.
