As reported by the media, Japan’s House of Representatives has approved a bill which that would basically introduce amendments to two national laws that are applicable to crypto assets — the Act on Settlement of Funds and the Financial Instruments and Exchange Act.

“The bill — which had been prepared by Japan’s Financial Services Agency (FSA) and accepted by the House in mid-March of this year — has been passed by a majority in the House of Councilors plenary session.”

Bill also provides for stronger legislation for crypto margin trading, limiting leverage to two to four times the initial deposit.


[Source: Cointelegraph]

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