Section 2 in The Maharashtra Veterinary Practitioners Act, 1971
2. Definitions.
- In this Act, unless the context requires otherwise,-(1)"appointed day" means the [date on which the Maharashtra Veterinary Councils is duly constituted or deemed to be constituted under this Act] [26th day of January 1972 (vide G. N., A. & C. D. No., VPA. 1071/13097-L dated 1st January, 1972).];(2)"Council" means the Maharashtra Veterinary Council established under section 3;(3)"Director" means the Director of Animal Husbandry, Maharashtra State, Poona;(4)"member" means a member of the Council;(5)"Prescribed" means prescribed by rules;(6)"President" means the President of the Council;(7)"register" means the register of veterinary practitioners maintained under section 15;(8)"registered veterinary practitioner" means a veterinary practitioner whose name is for the time being entered in the register;(9)"Registrar" means the Registrar appointed under section 13;(10)"Registration Officer" means the Registration Officer appointed under section 16;(11)"Schedule" means the Schedule appended to this Act.
