5. Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Punjab". Extended to the whole of Madhya Pradesh by Madhya Pradesh Act 23 of 1958 (when notified.) Rep. in Orissa by Orissa Act 13 of 1960 (w. e. f---). An. in Himanchal Pradesh an H. P. Act 17 of 1969. Extended to Laccadive, Minicoy and Amindivi Islands (w. e. f. 1- 10- 1967 ): vide Reg. 8 of 1965, s. 3 and Sch. Extended to the Union territory of Pondicherry by Act 26 of 1968, s. 3 and Schedule.
naturally or by inoculation, or by having been successfully vaccinated, and who has not been certified under this Act to be insusceptible to vaccination:(5)" inoculation" means any operation performed with the object of producing the disease of small- pox in any person by means of variolous matter:(6)" vaccination- circle" means one of the parts into which a municipality or cantonment has been divided under this Act for the performance of vaccination:(7)" vaccinator" means any vaccinator appointed under this Act to perform the operation of vaccination, or any private person authorized 1 in manner hereinafter provided to perform the same operation; and includes a" Superintendent of vaccination":(8)" vaccination- season" means the period from time to time fixed by the State Government for any local area under its administration by notification in the Official Gazette, during which alone vaccination may be performed under this Act.
