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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Vaccination Act, 1960

(1)Every unprotected person shall whenever the Superintendent of Vaccination shall deem it advisable, be served with a notice by him in Form F, requiring him, within fifteen days after the service of the same, to present himself before a public vaccinator or registered medical practitioner to be vaccinated.