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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Veterinary Practitioners Act, 1971

(2)The register shall be prepared and thereafter maintained in such form as the State Government may direct. The register shall contain the name, address and qualification of every person registered under this Act, together with the date on which such qualification was acquired.