Section 3 in The Maharashtra Veterinary Practitioners Act, 1971
3. Establishment of Council.
(1)The State Government shall, as soon as may be after the preparation of the first register, by notification in the Official Gazette, establish a Council to be called the Maharashtra Veterinary Council.(2)The Council shall also act as an advisory body to the State Government in all policy matters in relation to the veterinary profession, veterinary education and development of animal husbandry in the State.
