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State of Rajasthan - Section

Section 18 in The Rajasthan Vaccination Act, 1957

18. Power to transfer execution of Act to local authority.

- The State Government may from time to time, by notification in the Official Gazette, transfer the execution of the provisions of this Act in any vaccination circle to any local authority having jurisdiction in such circle, and in every such case the amount of all fees realised and the amount of all expenditure incurred under this Act shall respectively be credited to and paid from the fund of such local authority.