Section 26 in The Punjab Homoeopathic Practitioners Act, 1965
26. Publication of list of practitioners.
(1)The Registrar shall every five years, on or before a date to be fixed by the Council, cause to be printed and published a correct list of the names and qualifications of all practitioners for the time being entered in the Register and the dates when such qualifications were acquired.(2)In any proceeding it shall be presumed that every person entered in such list is a registered practitioner and that any person not so entered is not a registered practitioner.
