Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 349] [Entire Act] Union of India - Section Section 52 in The Indian Penal Code, 1860 52. “Good faith”.— Nothing is said to be done or believed in “good faith” which is done or believed without due care and attention.
