Section 20(3) in The Rajasthan Advocates Welfare Fund Act, 1987
(3)In case a member of the Fund receives or collects the value of stamp from his client, he shall be deemed to be guilty of misconduct and the provisions contained in section 35 of the Advocates Act, 1961 (Central Act No. 25 of 1961) shall mutatis mutandis apply against such member of the Fund.
