Section 17(5) in Manipur Value Added Tax Act, 2004
(5)Exports to be zero-rated. - A sale specified under section 5 of the Central Sales Tax Act 1956 (Act 74 of 1956) by a dealer or an Export Oriented Unit, shall be Zero-rated. In such cases there shall be no tax payable on the turnover of such sale and the person exporting the goods shall be entitled, in the manner prescribed, to a credit of input tax paid :(i)on the purchase of the goods sold in the course of export, or(ii)on the purchase of inputs and capital assets which have been used for the manufacture of goods sold in the course of export.Provided that the input tax credit on account of capital assets shall be allowed to the extent and the manner prescribed.Explanation. - For the purposes of this subsection all sale of inputs made to dealers in a Special Economic Zone outside the Customs Territory of India shall also be Zero-rated.
