Section 23 in The Maharashtra Veterinary Practitioners Act, 1971
23. Unregistered persons not to hold certain appointments.
- No person shall, except with the sanction of the State Government, hold any appointment for the performance of veterinary duties in any veterinary dispensary, hospital or infirmary which is not supported entirely by voluntary contributions, or which belongs to a local authority or in any public establishment, body or institution, unless he is registered under this Act.
