Section 38(2) in THE RAJASTHAN ELECTROPATHY SYSTEM OF MEDICINE ACT, 2018
(2)In any proceeding it shall be presumed that every person entered in such listis a registered Electropath:Provided that in the case of a person whose name has been entered in theregister after the last publication of the list, a certified copy signed by the Registrar ofthe entry of the name of such person in the register shall be evidence that such personis registered under this Act, and such certificate shall be issued free of charge.
