Section 26 in The Orissa Veterinary Practitioners Act, 1969
26. Consequences of striking off name from the register.
(1)A veterinary practitioner whose name is struck off from the register under Sub-section (2) of Section 25 or whose registration has been cancelled under Subsection (3) of Section 21 shall forthwith surrender his certificate of registration to the Registrar and the name of such practitioner shall be published in the official Gazette.(2)If any such name is afterwards re-entered in the register in accordance with the provisions of this Act, the fact of such re-entry shall be published in official Gazette and the certificate of registration shall be returned to the veterinary practitioner concerned.
