Section 3(2) in The U.P. Prevention of Cow Slaughter Act, 1955
(2)No bull or bullock, in respect of which a certificate has been issued under sub-section (1) (b) shall be slaughtered at any place other than the place indicated in the certificate. [* * *] [The words for within twenty days of the date of issue of the certificate, deleted by U.P. Act XVII of 1961, Section 2.]
