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State of Odisha - Section

Section 8 in The Orissa Vaccination Act, 1960

8. Certificate for insusceptibility to vaccination.

(1)If the Superintendent of Vaccination is satisfied that a child-
(a)has already had smallpox; or
(b)has been three times unsuccessfully vaccinated;
he shall, in either case grant to the parent or guardian of such child a certificate in Form E.Such certificate shall operate as an exemption from vaccination-
(i)in case of Clause (a) absolutely; and
(ii)in case of Clause (b) for a period of twelve months from the date of the last unsuccessful vaccination.
(2)If after twelve months the child is again found to be in susceptible to vaccination on three successive operations as provided in Sections 4 and 6, a certificate to that effect in Form E shall be given to the parent or guardian of the child, and the child shall not be required to be vaccinated again.