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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(3)(a) in Telangana Infectious Diseases Act, 1950

(a)If any person, or a child in the care of any person is sought to be vaccinated or inoculated in pursuance of the power referred to in clause (b) of subsection (2) and such person declares before a Magistrate specially empowered by the Government in this behalf that as a result of a careful inquiry into the subject, he believes that such vaccination or inoculation will be injurious to his health or the health of the child, as the case may be, the Magistrate may, after giving notice to the Health Officer and hearing any representations made by him or on his behalf, exempt such person or child from vaccination or inoculation, on condition of the person aforesaid undertaking to subject himself and the members of his family to isolation of such description and for such period and to such further restriction, if any, as may be directed by the Magistrate: