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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(3) in Andhra Pradesh Goods and Services Tax Rules, 2017

(3)All notices, certificates and orders under the provisions of this Chapter shall be issued electronically by the proper officer or any other officer authorised to issue such notices or certificates or orders, through digital signature certificate specified under the provisions of the Information Technology Act, 2000 (21 of 2000).Form GST CMP -01[See rule 3(1)]Intimation to pay tax under section 10 (composition levy)(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN/Provisional ID  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person < Selectfrom drop down>
(i) Manufacturers, other than manufacturers of such goods asnotified by the Government  
(ii) Suppliers making supplies referred to in clause (b) ofparagraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition schemeis opted 2017-18
7. Jurisdiction Centre State
8. Declaration -I hereby declare that theaforesaid business shall abide by the conditions and restrictionsspecified for payment of tax under section 10.
9. VerificationI...................................................... hereby solemnly affirmand declare that the information given herein-above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.
Signature of AuthorisedSignatoryNameDesignation/StatusPlaceDate
Form GST CMP -02[See rule 3 (2) & (3)]Intimation to pay tax under section 10 (composition levy)(For persons registered under the Act)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Category of Registered Person < Selectfrom drop down>
(i) Manufacturers, other than manufacturers of such goods asnotified by the Government  
(ii) Suppliers making supplies referred to in clause (b) ofparagraph 6 of Schedule II  
(iii) Any other supplier eligible for composition levy.  
6. Financial Year from which composition schemeis opted 2017-18
7. Jurisdiction Centre State
8. Declaration -I hereby declare that theaforesaid business shall abide by the conditions and restrictionsspecified for payment of tax under section 10.
9. VerificationI...................................................... hereby solemnly affirmand declare that the information given herein-above is true andcorrect to the best of my knowledge and belief and nothing hasbeen concealed therefrom.
Signature of AuthorisedSignatoryNameDesignation/StatusPlaceDate
Form GST -CMP-03[See rule 3(4)]Intimation of details of stock on date of opting for composition levy(Only for persons registered under the existing law migrating on the appointed day)
1. GSTIN  
2. Legal name  
3. Trade name, if any  
4. Address of Principal Place of Business  
5. Details of application filed to pay tax undersection 10 (i) Application reference number (ARN)  
(ii) Date of filing  
6. Jurisdiction Centre State