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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1) in The West Bengal Vaccination Act, 1973

(1)If the Superintendent of vaccination is satisfied that a child or a person within his jurisdiction has been thrice unsuccessfully vaccinated, he shall deliver to the guardian of the child or the person, as the case may be, a certificate in the prescribed form and the child or the person shall not be required to be vaccinated within twelve months of the last unsuccessful vaccination.