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 79] [Section 3] [Entire Act] Union of India - Subsection Section 3(22) in The General Clauses Act, 1897 (22)a thing shall be deemed to be done in good faith where it is in fact done honesty, whether it is done negligently or not;
