Section 6A(a) in The Karnataka Prevention Of Dangerous Activities Of Acid Attackers, Bootleggers, Depredator Of Environment, Digital Offenders, Drug Offenders, Gamblers, Goondas, Immoral Traffic Offenders, Land-Grabbers, Money Launderers, Sexual Predator And Video Or Audio Pirates, 1985
(a)such order shall not be deemed to be invalid or inoperative merely because one or some of the grounds is or are,-(i)vague;(ii)non-existent;(iii)not-relevant;(iv)not connected or not proximately connected with such person; or(v)invalid for any other reason whatsoever;
