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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(1) in Telangana Vaccination Act, 1951

(1)Every District Health Officer, Assistant Health Officer or Medical Officer in charge of a Municipal or Government dispensary shall be competent to cancel any certificate of vaccination if he has reason to believe that the entries made therein are incorrect or that the certificate has been improperly given in respect of an unprotected child or unprotected person.