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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(1)(ii) in The Administrators-General Act, 1963

(ii)that the certificate was obtained by means of an untrue allegation of a fact essential in law to justify the grant though such allegation was made in ignorance or inadvertently.