Section 10(a) in The Foreign Trade (Regulation) Rules, 1993
(a)the [license, certificate scrip or any instrument bestowing financial or fiscal benefits] [Substituted by Notification No. G.S.R. 300(E), dated 17.4.2015 (w.e.f. 30.12.1993).] has been obtained by fraud, suppression of facts or misrepresentation; or
