Section 29 in The Maharashtra Veterinary Practitioners Act, 1971
29. Prohibition against addition of any title, description, etc., to name of any person unless authorised to do so.
- No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence or certificate as his qualification to practice any system of veterinary science unless-(a)He actually holds such degree, diploma, licence or certificate; and(b)such degree, diploma, licence or certificate is specified in the Schedule or is recognized by law for the time being in force in India or in any part thereof or has been conferred, granted or issued by an authority empowered or recognized as competent by the State Government to confer, grant, or issue such degree, diploma, licence or certificate.
