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

State of Punjab - Subsection

Section 7(5) in The Punjab Vaccination Act, 1953

(5)On the termination of the period of unfitness the guardian of such child shall take the child or cause it to be taken to a vaccinator to be vaccinated or re-vaccinated, or procure its vaccination or re-vaccination at his own house by a vaccinator:Provided that if the child is still found to be in a state unfit for vaccination or re-vaccination, the certificate granted shall be renewed.