Section 26 in The Gujarat Veterinary Practitioners Act, 1969
26. Prohibition against addition of any title, description, etc., to name of any person, unless authorised to do so.
(1)No person shall add to his name any title, description, letters or abbreviations which imply that he holds a degree, diploma, licence, or certificate or any other like award as his qualification to practise any system of veterinary science unless.(a)he actually holds such degree, diploma, license or certificate or any other like award, and(b)such degree, diploma, licence or certificate or any other like award,(i)is recognised by any law for the time being in force in India or in any part thereof, or(ii)has been conferred, granted or issued by a body or institution referred to in the Schedule.(2)Any person who contravenes the provisions of sub-section (1) shall, subject to the provisions of any special law for the time being in force, be punished, on conviction, with fine which may extend to three hundred rupees.
