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State of Madhya Pradesh - Section

Section 24 in The M.P. Chechak Tika Adhiniyam, 1968

24. Penalty for not delivering certificate.

- Whenever a vaccinator is required to deliver to any parent, guardian or adult person, as the case may be, any certificate under this Act and such vaccinator neglects so to deliver the certificate, he shall be punished with fine which may extend to fifty rupees.