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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Madhya Pradesh - Subsection

Section 14(2)(c) in The M.P. Chechak Tika Adhiniyam, 1968

(c)a certificate of successful vaccination or of revaccination is issued under this Act or any other law for the time being in force, not earlier than six months immediately preceding the date of publication of such notification such adult person or child, as the case may be, shall not be required to be revaccinated.