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State of Jammu-Kashmir - Section

Section 25 in The Jammu and Kashmir Ayurvedic and Unani Practitioners Act, 1959

25. Annual list of practitioners.

(1)The Registrar shall in every year, on or before a date to be fixed by the Board, cause to be printed and published a correct list of the names and qualifications of the 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.