(a)"employer" means,-(i)a company;(ii)a firm;(iii)[ an association of persons or a body of individuals, whether incorporated or not;] [ Substituted by Act 55 of 2005, Section 6, for sub-Clause (iii) (w.e.f. 1.4.2006).](iv)a local authority; and(v)every artificial juridical person, not falling within any of the preceding sub-clauses:
