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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Vaccination Act, 1960

(2)Any public vaccinator to whom any such child is brought for vaccination at a public vaccination centre or who is requested to vaccinate such child elsewhere than at such centre shall with all reasonable despatch, and subject to the conditions hereinafter mentioned, vaccinate such child and shall serve a notice in Form A on its parent or guardian.