Where the Tribunal, either suo motu or otherwise, after such enquiry as it considers necessary is satisfied that an order under sub-section (1) of section 67 has been obtained by fraud, misrepresentation, or suppression of facts or by furnishing false, incorrect or incomplete declaration, it may, within a period of two years from the date of such order or within the 31st. day of December, 1995, whichever is later, reopen the case and pass such order with respect thereto as it thinks fit:Provided that no such order shall be made except after giving the person likely to be affected thereby a reasonable opportunity of being heard.
