Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Telangana - Subsection Section 17(2) in Telangana Vaccination Act, 1951 (2)In case of a continuing contravention after a first conviction under sub-section (1) or any non-compliance after service of notice issued under section 15, the person concerned shall be liable to a fine not exceeding one hundred rupees.
