Securities and Exchange Commission (SEC)
Agency
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independent government agency charged with regulating securities markets. The SEC's principal functions are to register securities and issuers in order to ensure full and fair disclosure of pertinent financial information; to register and oversee the activities of securities brokers and dealers; to issue rules and regulations regarding securities transactions; to register and regulate the activities of mutual funds and other investment companies; to oversee the operation of public utility holding companies in order to ensure compliance with the laws governing them; to register investment advisers; to participate in corporate reorganization proceedings administered in federal courts in order to protect the interests of public investors; and to safeguard the interests of purchasers of publicly offered debt securities. The SEC may conduct investigations into complaints or other indications of securities violations; obtain court orders enjoining certain acts; revoke registrations; and prosecute violators in federal courts.