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State of Telangana - Section

Section 4 in Telangana Vaccination Act, 1951

4. Duty of an unprotected person to get himself vaccinated.

- An unprotected person who has resided for one month [within the area to which this Act extends] [Substituted for the words 'within the State of Hyderabad' by the AP A.O., 1957.] shall within one month after that period get himself vaccinated by a vaccinator or at a vaccination station.