Section 24(2) in The Jammu and Kashmir Representation of the People Act, 1957
(2)A person convicted by a court in the State or outside the State in India for any offence and sentenced to imprisonment for not less than two years shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of five years since his release:Provided that a person convicted by a court in the State or outside the State in India for the contravention of any law providing for the prevention of hoarding or profiteering or of adulteration of food or drugs and sentenced to imprisonment for not less than six months shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of five years since his release.
