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State of Rajasthan - Section

Section 11 in The Rajasthan Vaccination Act, 1957

11. Procedure when child is unfit for vaccination.

- A certificate granted under section 7 showing the unfitness of a child for vaccination shall remain in force for the period stated therein and, on the termination of that period or, if that period terminates after the vaccination season is over, when the next vaccination season begins, the parent or guardian of such child shall take the child, or cause is to be taken, to a vaccinator to be vaccinated or procure its vaccination at his own house by a vaccinator:Provided that, if the child is still found to be in a state unfit for vaccination, the certificate granted under section 7 shall be renewed.