How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
The Supreme Court has clarified that foreign entrepreneurs, including Indians, can register LLCs and C Corporations in the United States without U.S. residency. This has opened new doors for Indian founders to expand globally.
Experts note that incorporating in the U.S. brings advantages such as investor access, credibility, and simplified global operations.
Why Start a Company in the USA?
- Access to Investors: U.S. venture capitalists prefer funding companies registered domestically.
- Global Credibility: U.S. incorporation enhances brand trust with international clients.
- Advanced Payment Systems: Enjoy better access to U.S. banking and online payment gateways.
- Market Expansion: Enables direct sales to American consumers.
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Types of Companies Available for Indians
- LLC (Limited Liability Company): Flexible taxation and limited liability, open to non-residents.
- C Corporation: Best for startups seeking investors, open to non-U.S. residents.
- S Corporation: Only for U.S. citizens or permanent residents.
Requirements to Register a U.S. Company from India
- Choose a State – Delaware, Wyoming, or Nevada are popular.
- Select a Unique Business Name.
- Appoint a Registered Agent in the U.S.
- File Articles of Organization (LLC) or Articles of Incorporation (Corporation).
- Obtain an EIN from the IRS for taxation.
- Open a U.S. business bank account for transactions.
Costs of Setting Up a Company
- Filing Fees: $40–$500
- Registered Agent Fee: $0–$300 per year
- Annual Franchise Tax: $300–$800
- Average First-Year Cost: Around $40,000 USD including operations
Visa Options for Indian Entrepreneurs
- E-2 Investor Visa: For $100,000+ investment, temporary stay.
- EB-5 Visa: $500,000 investment with 10 job creations, permanent residency.
- O-1 Visa: For individuals with extraordinary ability.
- International Entrepreneur Program: For founders with 10% equity in a U.S. startup.
Benefits of U.S. Incorporation
- Attract global investors and venture capital.
- Gain strong legal and personal asset protection.
- Lower tax rates in certain states.
- Expand brand credibility worldwide.
Challenges for Indian Entrepreneurs
- Compliance costs and complex U.S. laws.
- Difficulty opening U.S. bank accounts remotely.
- Visa and residency limitations.
Conclusion: Starting a company in the USA from India is not only possible but highly rewarding. With proper legal assistance and financial planning, Indian entrepreneurs can register LLCs or C Corporations, open U.S. bank accounts, and expand globally through strategic incorporation.
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