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State of Telangana - Section

Section 10 in Telangana Vaccination Act, 1951

10. Dispatch of certificate of successful vaccination.

- Any guardian of an unprotected child or an unprotected person who procures vaccination of an unprotected child or of himself by a vaccinator not employed by the Government or any local authority shall forward a certificate of successful vaccination to the Municipal Health Officer of the area in which he resides or to the Medical Officer in charge of the Local Government dispensary or if there is no Municipal Health Officer or a Government dispensary in the place of residence of the guardian or unprotected person to the Health Officer of the district within one month from the date of vaccination.