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State of West Bengal - Section

Section 8 in The West Bengal Vaccination Act, 1973

8. Certificate for in-susceptibility to vaccination.

(1)If the Superintendent of vaccination is satisfied that a child or a person within his jurisdiction has been thrice unsuccessfully vaccinated, he shall deliver to the guardian of the child or the person, as the case may be, a certificate in the prescribed form and the child or the person shall not be required to be vaccinated within twelve months of the last unsuccessful vaccination.
(2)If after twelve months the child or the person is again found to be insusceptible of successful vaccination on three successive operations, a certificate to that effect shall be given in the prescribed form to the guardian of the child or the person and the child or the person shall not be required to be vaccinated again.