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Union of India - Section
Section 3 in The Police (Incitement to Disaffection) Act, 1922
3. Penalty for causing disaffection, etc
.Whoever intentionally causes or attempts to cause or does any act which he knows is likely to cause, disaffection towards [- - -] [The words "His Majesty or" omitted by A.O. 1950.] the Government establishment by law in [India] [Substituted by A.O. 1948, for "British India or British Burma".] amongst the members of a police force, or induces or attempts to induce, or does any act which he knows is likely to induce, any member of a police force to withhold his services or to commit a breach of discipline, shall be punished with imprisonment which may extend to six months, or with fine which may extend to two hundred rupees, or with both.Explanation. Expression of disapprobation of the measures of the Government with a view to obtain their alteration by lawful means, or of disapprobation of the administrative or other action of the Government, do not constitute an offence under this section unless they cause or are made for the purpose of causing or are likely to cause disaffection.| [Madhya Pradesh].In its application to the State of Madhya Pradesh, in Section 3, for the words with imprisonment which may extend to six months, or with fine which may extend to two hundred rupees or with both, substitute with imprisonment which shall not be less than six months but which may extend to three years and with fine which may extend to five hundred rupees.Madhya Pradesh Act 15 of 1981, Section 3.[Maharashtra].(a) Section 3 of the Police (Incitement to Disaffection) Act, 1922, in its application to the State of Maharashtra, shall be renumbered as sub-S. (1) of that section and in sub-section (1) so renumbered, for the portion beginning with the words shall be punished and ending with the words or with both, the following shall be substituted, namely:shall on conviction, be punished with imprisonment for a term which may extend to three years, or with fine which may extend to five thousand rupees or with both:Provided that in the absence of special and adequate reasons to the contrary to be mentioned in the judgment of the Court, such imprisonment shall not be less than six months and such time shall not be less than five hundred rupees.(b) after sub-S. (1) so remembered, add the following sub-section, namely:(2) All offences under this Act shall be cognizable and non-bailable.Maharashtra Act 23 of 1983, Section 2 (w.r.e.f. 18-1-1983). |