Section 12A(1) in Jharkhand Control of Crimes Act, 2002
(1)Where a person has been detained in pursuance of an order of detention whether made before or after the commencement of the Jharkhand Control of Crimes Act, 2002 under section 12 which has been made on two or more grounds, such order of detention shall be deemed to have been made separately on each of such grounds and accordingly-(a)such order shall not be deemed to be invalid or inoperative merely because one or some of the ground(s) is or are.-(i)vague;(ii)non-existent;(iii)non-relevant;(iv)not connected or not proximately connected with such person; or(v)invalid for any other reason whatsoever.and it is not therefore possible to hold that the Government or officer making such order would have been satisfied as provided in section 12 with reference to the remaining ground or grounds and made the order of detention.(b)The Government or officer making the order of detention shall be deemed to have made the order of detention under the said section after being satisfied as provided in the section with reference to the remaining ground or grounds].
