(1)The Registrar shall, [after the expiry of every period of three years], on or before a date to be fixed in this behalf by the Council, cause to be printed and published a correct list of the names for the time being entered in the register of registered practitioners, and setting forth-(a)all names entered in the register, arranged in alphabetical order according to the surnames,(b)the registered address or appointment of each person whose name is entered in the register, and[(c) the qualifications of each such person represented by the abbreviations therefor and the year in which each such qualification was obtained.][(1A) The Registrar shall on the expiry of every year (other than the year in which a list is printed and published under sub-section (1), on or before a date to be fixed in this behalf by the Council, cause to be printed and published a list supplementary thereto, containing additions and alterations in the register of registered practitioners, since the publication of the list under sub-section (1).](2)Every Court shall presume 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 (1A)] 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 latest list printed and published under sub-section (1) read with the latest list supplementary thereto, if any, printed and published under subsection (1A)], a certified copy, signed by the Registrar, of the entry of the name of such person in the register of registered practitioners shall be evidence that such person is registered under this Act.Rules and Regulations.
