Section 31(2) in Arunachal Pradesh Nursing Council Act, 2011
(2)Every Court shall presume that any person whose name is entered in the latest such list 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 such printed lists, has a certified copy, signed by the Registrar of the entry of the name of such person in a Register of Nurses, Nurse-Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives shall be evidence that such person is registered under this Act.Provided further that a certificate purporting to be signed by the Registrar stating that the name of a person on the printed Register of Nurses, Nurse- Midwives, Lady Health Visitors, Female Health Workers or Auxiliary Nurse-cum-Midwives, as the case may be, has been removed from such Register specifying the date of such removal be evidence that such person is not registered under this Act and of the date from which he or she ceased to be so registered.
