Section 55 in The Rajasthan Homoeopathic Medicine Act, 1969
55. Mode of proof of Board's records.
- A copy of any proceeding, receipt, application, plan, notice, order, entry in a register or other document in the possession of the Board shall, if duly certified by the Registrar or other person authorised by the Board in this behalf, be received as Prima facie evidence of the existence of the entry or document and shall be admitted as evidence thereof and of all the matters therein recorded in every case where, and to the same extent as the original entry or document would, if produced have been admissible to prove such matters.
