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SEBI signs a bilateral Memorandum of Understanding with The European Securities and Markets Authority- (Securities and Exchange Board of India) (20 Jul 2017)

MANU/SPRL/0048/2017

Capital Market

The Securities and Exchange Board of India (SEBI) has entered into a Memorandum of Understanding (MoU) with The European Securities and Markets Authority (ESMA) under the European Markets Infrastructure Regulation (EMIR). The MoU establishes cooperation arrangements, including the exchange of information regarding Central Counterparties (CCPs) which are established and authorised or recognised in India by SEBI, and which have applied for EU recognition under EMIR. EMIR provides for signing of a cooperation arrangement between ESMA and the relevant non-EU authorities, whose legal and supervisory framework for CCPs have been deemed equivalent to EMIR by the European Commission. Signing of MoU is one of the conditions for recognition of third country CCPs by ESMA under EMIR.

Tags : BILATERAL   MOU   EUROPEAN SECURITIES  

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