(6)An order may be made by virtue of sub-clause (ii) of clause (b) of sub-section (1), notwithstanding that the person concerned may be criminally liable in respect of the matters on the ground of which the order is to be made [* * *] [ Certain words omitted by Act 31 of 1965, Section 19 (w.e.f. 15.10.1965).].
