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

State of Punjab - Subsection

Section 7(3) in The Punjab Vaccination Act, 1953

(3)Whenever the residence of any unprotected child is changed the guardian of such child shall, within one month of such change of residence, notify the same to the Medical Officer of Health, or any other person authorised by him in this behalf, of the place from which the residence was changed furnishing full particulars as to the new residence of the child.