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[Cites 0, Cited by 0] [Section 346] [Entire Act]

State of Tamilnadu - Subsection

Section 346(2) in Chennai City Municipal Corporation Act, 1919

(2)No person who has undergone the operation of inoculation shall enter the city before the lapse of forty days from the date of inoculation without a certificate from a medical practitioner of such class as the council may authorize to grant such certificates stating that such person is no longer likely to produce small-pox by contact or near approach.