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56. Misuse of titles.- If any person,- (a) not being a person registered in a register, takes or uses the description of a veterinary practitioner, or (b) not possessing a recognised veterinary qualification, uses a degree or a diploma or a licence or an abbreviation indicating or implying such qualification, he shall be punishable on first conviction with fine which may extend to one thousand rupees, and on any subsequent conviction with imprisonment which may extend to six months or with fine not exceeding five thousand rupees or with both.    |
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