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State of Madhya Pradesh - Section

Section 17 in The M.P. Chechak Tika Adhiniyam, 1968

17. Register to give notice of requirement of vaccination.

(1)Whenever in a vaccination area, a Registrar of Birth registers the birth of any child, he shall forthwith deliver to the person giving information of such birth, a notice in the prescribed form and shall attach thereto forms of certificates required to be issued by a vaccinator under this Act.
(2)The Registrar shall enter in the book to be kept by him in the prescribed form minutes of all notices issued by him under sub-section (1).