Section 59(1) in The M.P. Vanijyik Kar Niyam, 1995
(1)If the dealer desires payment by-adjustment against any amount subsequently payable by him, the assessing authority referred to in Rule 58 shall issue a refund adjustment order in Form 53 authorising the dealer to deduct the sum to be refunded from amount payable in respect of the next return period or periods following that in which the refund is sanctioned.
