Section 72(5) in The Jammu and Kashmir Representation of the People Act, 1957
(5)No person shall vote at any election if he is confined in a prison whether under a sentence of imprisonment or transportation or otherwise, or is in the lawful custody of the police :Provided that nothing in this sub-section shall apply to a person subjected to preventive detention under any law for the time being in force.[73. Omitted] [Section 73 omitted by Act I of 1962.].
