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 21(2)] [Section 21] [Entire Act] Union of India - Subsection Section 21(2)(i) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (i)the provision for adequate facilities, including legal aid, to the persons subjected to atrocities to enable them to avail themselves of justice;