Section 3 in The Andhra Pradesh Prohibition Of Cow Slaughter And Animal Preservation Act, 1977
3. Definitions
In this Act unless the context otherwise requires.(i)"animal" mean Bull, Bullock, Buffaloe, Male or Female, or Calf, whether Male or Female of a She-Buffaloe.(ii)"Competent Authority' means a person or a body of persons appointed under Section 4 to perform the functions of a competent authority under this Act.(iii)"Cow" includes a heifer, or a calf, whether male or female, of a cow.(iv)"Government" means the State Government.(v)"Notification" means a notification published in the Andhra Pradesh Gazette and the words "notified" shall be construed accordingly.(vi)"Prescribed" means prescribed by rules made under this Act.
