Section 12A(1)(a) in The Bihar Control of Crimes Act, 1981

[Cites 0, Cited by 0] [Section 12A(1)] [Section 12A] [Entire Act]

(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)non-relevant;

(iv)not connected or not proximately connected with such person; or

(v)invalid for any other reason whatsoever.

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