Section 2 in The Karnataka Prevention Of Cow Slaughter And Cattle Preservation Act, 1964.
2. Definitions.—
In this Act, unless the context otherwise requires,—(i)“animal” means bull, bullock, buffalo-male or female, or calf of she-buffalo whether male or female;(ii)“competent authority” means a person or a body of persons appointed to perform the functions of a competent authority under this Act;(iii)“cow” includes calf of a cow, whether male or female;(iv)“notification” means a notification published in the official Gazette; and(v)“prescribed” means prescribed by rules made under this Act.
