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State of Odisha - Section

Section 10 in The Orissa Vaccination Act, 1960

10. Compulsory re-vaccination after the five years and at intervals of five years.

- Within three months of the completion of a period of five years from the date of successful primary vaccination in accordance with Sections 4 to 9 every such child or person as the case may be shall be taken to or shall present himself before a public vaccinator or registered medical practitioner at a public vaccination Centre or the purpose of revaccination in the prescribed manner.Thereafter every such child or person shall, at an interval of every five years, be caused to be or get himself revaccinated in the same manner as specified above.