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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(k) in Telangana Vaccination Act, 1951

(k)"vaccinator", means -
(i)any medical practitioner, or
(ii)any person possessing the qualifications notified by the [XXX] [The word 'Hyderabad' was omitted by the AP A.O., 1957.] Medical and Public Health Department for vaccinator, or
(iii)any Health Inspector, or
(iv)any Health Visitor, or
(v)any Health Sub-Inspector qualified in vaccination.