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

State of Telangana - Subsection

Section 8(1) in Telangana Vaccination Act, 1951

(1)If the vaccinator finds that an unprotected person or unprotected child is not in a fit state of health to be vaccinated, he shall deliver to such person or guardian of such child a certificate in the prescribed form to the effect that the person or child is not then in a fit state of health for vaccination.