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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(1)(ii) in The Jammu and Kashmir Representation of the People Act, 1957

(ii)imprisonment, from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.]