Section 37(3) in The Orissa Medical Registration Act, 1961
(3)It shall be presumed 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 (2) 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 lists aforesaid, a certified copy signed by the Registrar, of the entry of the name of such person in the register of Registered Practitioners shall be sufficient evidence that such person is registered under this Act.
