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The Oriental Gas Company Act No. 1857 11. Meters not liable to distress for rent, etc.- Any meter or fitting let for hire by the said Company shall not be subject to distress for rent or revenue or any rate due upon the premises where the same may be used, nor be taken in execution under any process of a Court of law or equity, or any proceeding in insolvency against the person in whose possession the same may be.    |
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