Section 33(1) in The Administrators-General Act, 1963
(1)The Administrator-General may revoke a certificate granted under the provisions of section 29 or section 30 on any of the following grounds, namely:--(i)that the certificate was obtained by fraud or misrepresentation made to him;(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.
