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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(2) in Telangana Vaccination Act, 1951

(2)The unprotected person or guardian of the unprotected child to whom notice is given in the manner specified in sub-section (1) shall be bound to comply with it unless a certificate is produced before the President or other officer specified in sub-section (1) from a vaccinator to the effect that such person or child has either been successfully vaccinated already or is unfit for, or insusceptible to vaccination.