IOSCO MMoU represents a common understanding amongst its signatories about how they will consult, cooperate, and exchange information for capital market enforcement purposes. The MMoU sets an international benchmark for cross-border co-operation. Established in 2002, it has provided securities regulators with the tools for combating the cross-border fraud and misconduct that can weaken global markets and undermine investor confidence.

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SEBI is one of the signatories to the IOSCO MMoU. Click here to view all the signatories of the IOSCO MMoU.