FAQ’s for eform INC-35: Application for Goods and services tax Identification number, employees state Insurance corporation registration pLus Employees provident fund organization registration, Profession tax Registration (in Maharashtra) and Opening of bank account(AGILE-PRO-S)
Any user who intends to incorporate a company through SPICe+ eform having registered office address can now also apply for GSTIN through this eform. The application (SPICe) for incorporation of a company shall be accompanied by a linked e-form AGILE to obtain GSTIN along with other applicable forms.
This process will be applicable only for Companies incorporated by MCA through SPICe+ application. Other categories of applicants, viz. Tax Deductor, Tax Collector, Casual Taxable person, ISD, SEZ Registration, ISD registration shall follow the existing process of registration through their respective Common Portal for registration.
Yes. The application (SPICe+) for incorporation of a company shall be accompanied by a linked e-form INC-35 (AGILE-PRO-S).
Though, it is optional to apply for GSTIN, applying for Establishment code as issued by EPFO, Employer Code as issued by ESIC, Profession Tax registration((in Maharashtra/Karnataka) and opening of bank account are mandatory at the time of incorporating company by filing of INC-35 form along with SPICe+ form.
The registered office of the proposed company as provided in the SPICe+ shall be the principal place of business for GST application. Select the same state and district in AGILE-PRO-S form (INC-35) in which the registered office of proposed company exists i.e. enter the same state and district as entered in SPICe+ form.
Details of proposed Directors to be entered in AGILE-PRO-S form would be based on the class, category or sub-category entered in SPICe+ eform. Number of Directors shall be 1 in case of OPC, 2 in case of private company, 3 in case of public limited company and 5 in case of Producer Company respectively.
Note: The details of such proposed Director entered in AGILE-PRO-S form should match the details as entered in the SPICe+ form for the same person.
For SAC code, kindly refer to Central Board of Indirect Taxes website under GST tab (www.cbic.gov.in) to choose the appropriate Service Classification Code.
Director. The director who has signed the SPICe+ eform should sign the AGILE-PRO-S form. Both SPICe+ form and AGILE-PRO-S form shall be signed by the same director.
The registered office of the business entity provided in the SPICe+ will be the principal place of business for GST. GSTIN can be applied only if Address for correspondence is same as address of registered office of the company entered in SPICe+ form.
Once the company is incorporated at MCA portal and COI and PAN has been successfully generated, required information will be forwarded to GSTN for processing of form. Once the data is successfully validated by GSTN, TRN and ARN would be generated and displayed on MCA Portal. In case of approval / Rejection, GSTN will send GSTIN / Rejected status on mobile number and email of Authorised Signatory.
In case of validation errors, GSTN will intimate the user to correct and resubmit the form. For this, you are requested to login through TRN at GST portal – www.gst.gov.in and submit the correct form.
Any user who intends to incorporate company through SPICe+ eform can now also apply for Establishment code issued by Employees Provident Fund Organisation through this eform. User is required to file eform SPICe+ along with eform SPICe+ MOA (INC-33) and eForm SPICe+ AOA (INC-34) and AGILE-PRO-S form to obtain Establishment code.
This process will be applicable only for Companies incorporated by MCA through SPICe+ application. Factories intending to obtain Establishment code as issued by EPFO shall follow the existing process of registration through their respective Common Portal for registration.
User can apply for Shops and Establishment Registration/ GSTIN / Establishment code issued by EPFO/ Employer Code as issued by ESIC or all the services through AGILE-PRO-S form.
Once the company is incorporated at MCA portal and COI and PAN has been successfully generated, required information will be forwarded to EPFO for processing of form. Once the data is successfully validated by EPFO, Establishment Code would be generated and displayed on MCA Portal.
Any user who intends to incorporate company through SPICe+ eform shall apply for Employer Code as issued by Employees State Insurance Corporation through this eform. User is required to file eform SPICe+ along with eform SPICe+ MOA (INC-33) and eForm SPICe+ AOA (INC-34) and AGILE-PRO-S form to obtain Employer code.
This process will be applicable only for Companies incorporated by MCA through SPICe+ application. Factories intending to obtain Employer code as issued by ESIC shall follow the existing process of registration through their respective Common Portal for registration.
Once the company is incorporated at MCA portal and COI and PAN has been successfully generated, required information will be forwarded to ESIC for processing of form. Once the data is successfully validated by ESIC, Employer Code would be generated and displayed on MCA Portal.
Yes. All new companies incorporated through SPICe+ (w.e.f 23rd February 2020) would also be mandatorily required to apply for opening the company’s Bank account through the AGILE-PRO-S linked web form.
Presently, State Bank of India, Punjab National Bank, HDFC, Kotak, Bank of Baroda, UBI, IndusInd, Axis and ICICI Bank have been integrated with AGILE-PRO-S for opening a Bank account. Gradually many Public and Private Sectors Banks would also be integrated with AGILE-PRO-S. Suitable updates in this regard would be published on the MCA portal and FAQs.
Once the company is incorporated at MCA portal and COI and PAN has been successfully generated, required information will be forwarded to respective bank for processing of form. Once the data is successfully validated by bank, account number would be generated and communicated by the respective bank to newly incorporated company’s/Authorized signatory’s email id.
No. Shops and Establishment registration is optional. Also, it is available only for new companies incorporated in the State of Delhi. But, it is recommended to OPT for registration as no first time registration will be provided by Labour department portal.
Once the company is incorporated at MCA portal and COI and PAN has been successfully generated, required information will be forwarded to Labour department for processing of form. Once the data is successfully validated by them, registration number would be generated.
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