Section 4(1) in The Punjab Prohibition of Cow Slaughter Act, 1955
(1)Nothing in section 3 shall apply to the slaughter of a cow -(a)whose suffering is such as to render its destruction desirable according to the certificate of the Veterinary Officer of the area or such other Officer of the Animal Husbandry Department as may be prescribed; or(b)which is suffering from any contagious or infectious disease notified as such by the Government; or(c)which is subject to experimentation in the interest of medical and public health research by a certified medical practitioner of the Animal Husbandry Department.
