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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(b) in The M.P. Chechak Tika Adhiniyam, 1968

(b)the child is not in a fit state of health to be vaccinated, he shall forthwith deliver to the parent or guardian of such child a certificate of unfitness for vaccination in the prescribed form under this signature.