Section 31 in The Maharashtra Veterinary Practitioners Act, 1971
31. Penalty for falsely claiming to be registered.
- Whoever falsely pretends to be registered under this Act or not being registered under this Act uses in connection with his name or title any words or letters representing that he is so registered shall, whether any person is actually deceived by such pretence or representation or not, be punished, on conviction, with fine which may extend to three hundred rupees.
