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Co-Operative Societies Act 2008 29. Overdue Loans 1. The loss exposure on overdue loans at the end of the fiscal year, shall be calculated in accordance with Schedule.
2. For the purpose of these Regulations, “overdue loan” means a personal, mortgage or other type of loan on which the member is in default for more than 60 days on a payment or payments of principal or interest according to any agreement he has with the credit union.    |
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