Section 20 in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968
20. Penalty for causing disaffection, etc.
(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.].(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.
