Section 27(3) in The Orissa Homoeopathic Act, 1956
(3)In any proceeding, it shall be presumed that every person entered in such list is either a registered Homoeopathic Practitioner or a listed Homoeopathic Practitioner, as the case may be, and that any person not so entered is not a registered Homeopathic Practitioner or a listed Homoeopathic Practitioner:Provided that in the case of a person whose name has been entered in the register after the last publication of the list, a certified copy, signed by 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. Such certificate shall be issued free of charge.
