Section 21(5) in West Bengal Veterinary Practitioners Act, 1960
(5)If any person whose name is entered in the register obtains any recognised veterinary qualification other than the qualification in respect of which his name has been registered, he shall, on payment of such fee as may be prescribed, be entitled to have such additional qualification entered against his name in the register cither in substitution of, or in addition to, any entry previously made.
