Section 4 in Rajasthan Police (Incitement to Disaffection) Act, 1979
4. Saving of acts done by police association and other persons for certain purposes.
- Nothing shall be deemed to be an offence under this Act which is done in good faith, by or on behalf of any association formed of serving members drawn from the police force only for the purpose of furthering the interests of members of a police force as such, where the association has been authorised or recognised by the Government and the act done is done under any rules or articles of the association which have been approved by the Government.
