Section 2 in The Uttar Pradesh Prevention Of Cow Slaughter Act, 1955
2. Definitions
In this Act, unless there is anything repugnant in the subject to context--(a)'beef means flesh of cow but does not include such flesh contained in sealed containers and imported as such into Uttar Pradesh;(b)'cow' includes a heifer, or calf;(c)'Goshala' means a Goshala registered under the Uttar Pradesh Goshala Adhiniyam, 1964;(cc)'Institution' means an institution established under Section 6;(d)slaughter' means killing by any method whatsoever and includes maiming and inflicting of physical injury which in the ordinary course will cause death;(e)'State Government' means the Government of Uttar Pradesh; and(f)'uneconomic cow, includes, stray, unprotected, infirm, disabled disease r barren cow.
