Section 35 in THE ADMINISTRATOR GENERAL’S ACT, 1913
35. Revocation of certificate.–
The Administrator General may revoke a certificate granted under the provisions of section 31 or section 32 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.
