Section 14 in The M.P. State Veterinary Council Rules, 1993
14. Transfer of registration.
(1)Where a registered veterinary practitioner of one State is practising veterinary medicine in another State, he may apply for the transfer of his name, in Form XI, from the register of the first State where he is registered to the Registrar of the second State where he is practising.(2)The application for such transfer shall be accompanied by a fee not exceeding the one prescribed by the concerned second State for renewal of registration with its State Council under Section 49 of the Act.
