Section 4(1) in The U.P. Prevention of Cow Slaughter Act, 1955
(1)Nothing in Section 3 shall apply to the slaughter of a [cow, bull or bullock] [Substituted by U.P. Act XXXIII of 1958, Section 4.]-(a)which is suffering from any contagious or infectious disease notified as such by the State Government; or(b)which is subjected to experimentation in the interest of medical and public health research;where the slaughtering is done in accordance with the conditions and circumstances to be prescribed.
