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 2] [Entire Act] State of Himachal Pradesh - Subsection Section 2(19) in Himachal Pradesh General Clauses Act, 1968 (19)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;
