Section 52 — ''Good faith''.

Indian Penal Code, 1860
Nothing is said to be done or believed in "good faith" which is done or believed without due care and attention.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.