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[Cites 0, Cited by 13] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(a) in The Gujarat Prevention of Anti-Social Activities Act, 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,