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Union of India - Section

Section 4 in The Police (Incitement to Disaffection) Act, 1922

4. Saving of acts done by police associations and other persons for certain purposes

.Nothing shall be deemed to be an offence under this Act which is done in good faith
(a)for the purpose of promoting the welfare or interests of any member of a police force by inducing him to withhold his services in any manner authorised by law; or
(b)by or on behalf of any association formed 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.
[Madhya Pradesh].In its application to the State of Madhya Pradesh, after Section 4, insert the following section, namely:4-A. Offences to be cognizable and non-bailable.(1) Every offence under this Act shall be cognizable and non-bailable.(2) No bail shall be granted by any Court under this section unless prosecution has been afforded reasonable opportunity of being heard in the matter.Madhya Pradesh Act 15 of 1981, Section 4.