Where a person has been detained in pursuance of an order of detention whether made before or after the commencement of the National Security (Second Amendment) Act, 1984 under section 3 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 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,and it is not, therefore, possible to hold that the Government or officer making such order would have been satisfied as provided in section 3 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 that section with reference to the remaining ground or grounds.
