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State of Punjab - Section

Section 25 in The Punjab Forward Contracts Tax Rules, 1951

25.

If the dealer desires payment by adjustment against any amount subsequently payable by him, the appropriate Assessing Authority shall issue a Refund Adjustment order in Form F.C. XII, authorising the dealer to deduct the sum to be refunded from the amount payable in respect of the return-period following sanction of the refund.