Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act] State of Manipur - Subsection Section 17(5)(ii) in Manipur Value Added Tax Act, 2004 (ii)on the purchase of inputs and capital assets which have been used for the manufacture of goods sold in the course of export.