Section 11 in Tamil Nadu Medical Registration Act, 1914
11. Medical register.
- It shall be the duty of the Registrar to keep a register of medical practitioners and, from time to time, to revise the register and publish it in the prescribed manner. [The names of the medical practitioners shall be arranged in the register in the alphabetical order, an asterisk being placed against the names of those who are entitled to vote at elections to the Medical Council of India under [section 3(1)(c) of the Indian Medical Council Act, 1933 (Central Act XXVII of 1933)] [Inserted by section 6 of the Madras Medical Registration (Amendment) Act, 1938 (Madras Act XVI of 1938).]] Such register shall be deemed to be a public document within the meaning of the Indian Evidence Act, 1872 (Central Act I of 1872), and may be proved by a copy published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation Order of 1937.].
