Section 26 in West Bengal Veterinary Practitioners Act, 1960
26. Consequences of striking off name from register.
(1)A veterinary practitioner whose name is struck off from the register under sub-section (2) of section 25 shall forthwith surrender his certificate of registration to the Registrar and the name so struck off shall (sic)(2)If any such name is after-wards re-entered in the register in accordance with the provisions of this Act, the fact of such re-entry shall be published in the Official Gazette and the certificate of registration shall be returned to the veterinary practitioner concerned.
