Section 20(2) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
(2)Nothing shall be deemed to be an offence under this section which is done in good faith-(a)for the purpose of promoting the welfare or interest of any officer of the Special Armed 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 purposes of furthering the interests of the officers of the Special Armed Force as such where the association has been authorised or recognised by the Government, and the Act done is done under any rule or articles of the association which have been approved by the Government.
