Section 2 in The Punjab Prohibition of Cow Slaughter Act, 1955
2. Definitions.
- In this Act, unless there is anything repugnant to the subject or context,-(a)"beef" means flesh of cow in any form but does not include flesh of cow contained in sealed containers and imported into Punjab.(b)"beef products" include extraction from beef;(c)"cow" includes a bull, bullock, ox, heifer or calf;(cc)[ "export" means to take out from the State of Haryana to any place outside that State] [Inserted by Haryana Act 6 of 1980.];(d)"prescribed" means prescribed by rules made under this Act;(e)"slaughter" means killing by any method whatsoever and includes maiming and inflicting of physical injury which in the ordinary course will cause death;(f)"Government" means the Government of Haryana; and(g)"uneconomic cow" includes stray, unprotected, infirm, disabled, diseased or barren cow.
