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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(a) in The M.P. Chechak Tika Adhiniyam, 1968

(a)the child is in a fit state of health to be vaccinated he shall with all reasonable despatch but subject to the conditions prescribed by or under this Act, vaccinate the child; or