Section 51 in The Orissa Ayurvedic Medicine Act, 1960
51. Mode of proof of Council's records.
- A copy of any proceedings plan, notice, order, entry in a register or other document in the possession of the Council or the Faculty shall, if duly certified by the Registrar or other person authorised by the Council in this behalf, be received as prima facie evidence of the existence of the entry of 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.
