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State of Gujarat - Section

Section 19 in The Gujarat Veterinary Practitioners Act, 1969

19. Publication of periodical list of registered veterinary practitioners.

(1)At such time after the publication of the notice under sub-section (6) of Section 14 as the Council deems fit, and thereafter at the intervals prescribed by regulations the Registrar shall cause to be printed and published a periodical list of all persons for the time being entered in the register and shall also publish such periodical list in the Official Gazette.
(2)Except in a-year in which a periodical list is published under sub-section (1), the Registrar shall cause to be printed and published annually on or before the date prescribed by regulations an addendum and a corrigendum to the periodical list published under sub-section (1) showing :
(a)the names of all persons for the time being entered or re-entered in the register, and not included in any subsisting periodical list already printed and published; and
(b)the names of all veterinary practitioners included in any subsisting periodical list, whose names have since been removed on account of any reason whatsoever from and not re-entered in the register, and
(c)any other amendments to the subsisting periodical list.
(3)The form of the periodical list published under sub-section (1), the particulars to be included therein, and the manner of its publication, shall be such as may be prescribed by regulations.
(4)A copy of the periodical list shall be evidence in all Courts, and in all judicial or quasi-judicial proceedings, that the persons therein specified are registered according to the provisions of this Act and the absence of the name of any person from such copy shall be evidence, until the contrary, is proved, that such person is not registered according to the provisions of this Act:Provided that, in the case of any person whose name does not appear in such copy, a certified copy under the hand of the Registrar of the entry of the name of such person in the register shall be evidence that such person is registered under this Act.