Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(b) in The Orissa Vaccination Act, 1960

(b)every other unprotected child-
(i)living in such area within six months of the date of commencement of this Act; or
(ii)brought to live in such area, either temporarily or permanently, within one month after the child is so brought or before the child attains the age of six months, whichever is later, shall take it or cause it to be taken, to a public vaccination centre situated in the village or town, as the case may be, wherein he resides, to be vaccinated or shall within such period as aforesaid cause it to be vaccinated by a registered medical practitioner or a public vaccinator.