Section 15 in The Maharashtra Veterinary Practitioners Act, 1971
15. Register.
(1)The State Government shall, as soon as may be, cause to be prepared a register, of veterinary practitioners, for the State.(2)The register shall be prepared and thereafter maintained in such form as the State Government may direct. The register shall contain the name, address and qualification of every person registered under this Act, together with the date on which such qualification was acquired.
