(4)preventing or prohibiting anything likely to assist the enemy or to prejudice the successful conduct of military operations or civil defence including-----(a)communications with the enemy or agents of the enemy;(b)acquisition, possession without lawful authority or excuse and publication of information likely to assist the enemy;(c)contribution to, participation or assistance in, the floating of loans raised by or on behalf of the enemy;(d)advance of money to, or contracts or commercial dealings with the enemy, enemy subjects or persons residing, carrying on business, or being, in enemy territory or occupied territory; and(e)acts, publications or communications prejudicial to civil defence or military operations;
