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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Telangana - Subsection

Section 11(2) in Telangana Vaccination Act, 1951

(2)The certificate of vaccination shall on cancellation under sub-section (1) cease to be valid and operative and after the cancellation of the certificate, notice of the cancellation and directing vaccination shall be given in the prescribed form to the person concerned and if the notice is not complied with, the officer by whom such cancellation has been made shall be entitled to take action against the guardian or person concerned under the provisions of this Act and the rules made thereunder.