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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Vaccination Act, 1960

(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.