- In this Ordinance, unless there is anything repugnant in the subject or context,-(a)"enemy" means and includes any person, directly or indirectly, participating or assisting in the campaign recently undertaken by raiders from outside in subverting the Government established by law in the State;(b)"enemy agent" means a person, not operating as a member of enemy armed force, who is employed by, or works for, or acts on instructions received from, the enemy.
