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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of West Bengal - Subsection

Section 27(2) in The West Bengal Vaccination Act, 1973

(2)When any person or the guardian of any child has been convicted by a Magistrate for not being, or for not getting such child, vaccinated or re-vaccinated, the Magistrate shall make an order directing immediate vaccination or re-vaccination of such person or child, as the case may be.