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State of Telangana - Section

Section 5 in Telangana Vaccination Act, 1951

5. Duty of vaccinator to effect vaccination.

- A vaccinator employed by Government or a local authority to whom any unprotected child or unprotected person is brought or comes for vaccination in accordance with the provisions of this Act shall with all reasonable dispatch vaccinate the child or person in accordance with the said provisions and the rules made thereunder.