Section 57 in The Rajasthan Indian Medicine Act, 1953
57. Mode of proof of Board's records.
- A copy of any proceeding, receipt, application, plan, notice, order entry in a register, or other document in the possession of the Board shall, if duly certified by theRegistrar or other person authorised by the Board in this behalf, be received as prima facie evidence of the existence of the entry or document and shall be admitted as evidence of the entry or document and of the matters therein recorded in every case where, and to the same extent as, the original entry or document would, if produced, have been admissible to prove such matters.
