Section 28 in The Maharashtra Veterinary Practitioners Act, 1971
28. Veterinary practitioners not registered under this Act not to sign or authenticate veterinary certificate, etc.
- Notwithstanding anything contained in any law for the time being in force, no person other than a person registered under Part IV of this Act-(a)shall sign or authenticate any veterinary or physical fitness certificate required by any law or rule to be signed or authenticated by a duly qualified veterinary practitioner, or(b)shall be qualified to give evidence as an expert under section 45 of the Indian Evidence Act, 1872, on any matter relating to veterinary science.
