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 0] [Section 3] [Entire Act] Bengal Presidency - Subsection Section 3(17) in Bengal General Clauses Act, 1899 (17)"good faith", a thing shall be deemed to be done in "good faith" where it is in fact done honestly, whether it is done negligently or not;
