Section 17(4) in Manipur Value Added Tax Act, 2004
(4)Input tax credit shall be allowed for purchase of goods made within the State of Manipur from a registered dealer holding a valid certificate of registration and which are intended for the purpose of -(a)sale or resale by him in the State of Manipur; or(b)use as raw material or as capital goods in the manufacturing and processing of goods other than those exempt from tax under this Act intended for sale in the State of Manipur; or(c)inter-States sales effected from the State of Manipur; or(d)manufacture of goods, production, processing, assembling, treating, repairing, reconditioning, re-engineering, packaging in Special Economic Zone (SEZ) and Software Technology Part (STP); or(e)for use as containers for packing of goods other than those exempt from tax under this Act for sale or resale in the State of Manipur:Provided that if purchases are used partially for the purposes specified in this subsection, input tax credit shall be allowed proportionate to the extent they are used for the purposes specified in this sub-section.
