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State of Odisha - Section

Section 15 in The Orissa Vaccination Act, 1960

15. Penalty for making or signing false certificates.

- Whoever wilfully signs or makes, or procures the signing or making of, a false certificate purporting to have been issued under any of the provisions of this Act, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both.