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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Punjab - Subsection

Section 7(2) in The Punjab Vaccination Act, 1953

(2)Every child before attainment of the age of thirteen years shall be re-vaccinated so that the interval between the primary vaccination and the first re-vaccination and between the two re-vaccinations, and between the last re-vaccination and his attaining the age of thirteen years shall not, in any case, be more than five years.