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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(2) in The West Bengal Vaccination Act, 1973

(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.