Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

SEBI signs MoU with CSSF, Luxembourg- (Securities and Exchange Board of India) (03 Jun 2021)

MANU/SPRL/0020/2021

Capital Market

The Securities and Exchange Board of India (SEBI) and the Luxembourg Commission de Surveillance du Secteur Financier (CSSF) have entered into a bilateral Memorandum of Understanding (MoU) for mutual co-operation and technical assistance. The MoU was signed by Mr. Ajay Tyagi, Chairman, SEBI and Mr. Claude Marx, Director General, CSSF. The MoU took effect on June 02, 2021.

The objective of this MoU is to strengthen cross border co-operation in the area of securities regulation. This will facilitate mutual assistance, contribute towards efficient performance of the supervisory functions, and enable effective enforcement of laws and regulations governing the securities markets.

SEBI has signed bilateral MoUs with securities regulators of various jurisdictions. SEBI is also a signatory to the Multilateral MoU (MMoU) of the International Organization of Securities Commissions (IOSCO).

Tags : MOU   SIGNING OF   CSSF  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved