Office of International Affairs (OIA)

Since the inception of IOSCO’s Multilateral MoU (MMoU) in 2002, there has been a significant increase in globalisation and interconnectedness of financial markets, as well as advancements in technology that have changed the way the securities markets operate which have also given rise to new enforcement challenges. Accordingly, realizing the need to have a suitable cooperation arrangement, EMMoU was introduced by IOSCO to expand the range of enforcement powers that signatories may use to safeguard the integrity and stability of markets, protect investors and deter misconduct and fraud.

Click here for more information on EMMoU.

SEBI is one of the signatories to the Appendix A.1 of EMMoU. Click here to view the list of all the signatories to EMMoU.