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State of Odisha - Section

Section 17 in The Orissa Vaccination Act, 1960

17. Prosecutions to be instituted by the Superintendent of Vaccination.

- All offences under this Act shall be cognizable by a Magistrate, subject to the provisions of any law for the time being in force for the trial of offences, but no complaint of any such offence shall be entertained unless the prosecution be instituted by order, of, or under authority from, the Superintendent of Vaccination.Miscellaneous