Section 20(1) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(1)Whoever intentionally causes or attempts to cause, or does any act which he knows is likely to cause disaffection towards the Government established by law in India, amongst the officers of the Special Armed Force, or induces or attempts to induce, or does any act which he knows is likely to induce any officer of the Special Armed Force to withhold his services or to commit a breach of discipline, [shall be punished with imprisonment which shall not be less than one month but which may extend to six months and with fine which may extend to five hundred rupees] [Substituted by M.P. Act No. 32 of 1979.].
