Section 6(a) in The Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988
(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,
