Section 4(1) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(1)Nothing contained in section 3 shall apply to the slaughter of a cow where a certificate has been issued in the prescribed form by the Registered Veterinary Practitioner of the department in the area for a cow,-(a)whose suffering is such so as to render its destruction desirable; or(b)who is suffering from any notified contagious or infectious disease; or(c)who is subjected to experimentation in the interest of medical, veterinary and public health research.
