Section 32(3) in The Bihar and Orissa Medical Act, 1916
(3)[ Every Court shall presume that any person whose name is entered in the [latest list published under sub-section (1) as modified by any supplementary list published under sub-section (2)] [This sub-section was renumbered (3) by B. & O. Act 9 of 1922.] is duly registered under this Act, 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 such list, a certified copy, signed by the Registrar, of the entry of the name of person in the register of Registered Practitioners shall be evidence that such person is registered under this Act.] [Inserted by B. & O. Act 9 of 1922.]Rules and Regulation
