Section 2(a) in The U.P. Prevention of Cow Slaughter Act, 1955
(a)[ "beef" means flesh of cow and of such bull or bullock, whose slaughter is prohibited under this Act, but does not include such flesh contained in sealed containers and imported as such into Uttar Pradesh;] [Substituted by U.P. Act XXXIII of 1958, Section 2 (i).]
