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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(3) in Telangana Vaccination Act, 1951

(3)When an unprotected child who has attained the age of six months leaves the locality before being vaccinated the matter shall be reported by the District Health Officer to the District or Municipal Health Officer concerned for taking steps for the vaccination of the child.