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 2] [Section 3] [Entire Act] Bombay Presidency - Subsection Section 3(20) in The Bombay General Clauses Act, 1904 (20)"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;"Greater Bombay"
