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State of Odisha - Section

Section 5 in The Orissa Vaccination Act, 1960

5. Postponement of vaccinations.

- If the public vaccinator or the registered medical practitioner, as the case may be, finds any child unfit for vaccination, he shall grant a certificate in Form C to that effect to its parent or guardian and such certificate shall remain in force for one month. If after the said period the child is still found to be unfit for vaccination, the certificate may be renewed by the said authority for such further period, as may be recommended by the Superintendent of Vaccination.