Section 139 in The Constitution of Jammu and Kashmir
139. No person to be ineligible for inclusion in electoral roll on grounds of religion, race, caste or sex.
- There shall be one general electoral roll for every territorial constituency for elections to either House of the Legislature and no person shall be ineligible for inclusion in any such roll or claim to be included in any special electoral roll for any such constituency on grounds only of religion, race,caste, sex or any of them.
