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

State of West Bengal - Subsection

Section 9(2) in The West Bengal Vaccination Act, 1973

(2)Every child or person shall be taken or shall submit himself, as the case may be, to a vaccinator or a vaccinating centre to be re-vaccinated at intervals of ten years following re-vaccination under sub-section (1) and the provisions of sections 6 and 7 shall thereupon apply.