(1)" abatement" means, in respect of any chargeable accounting period, a sum which bears to a sum equal to-(a)in the case of a company, not being a company deemed for the purposes of section 9 to be a firm, six per cent. of the capital of the company on the first day of the said period computed in accordance with Schedule II, or one lakh of rupees, whichever is greater, or(b)in the case of a firm having-(i)not more than two working partners one lakh of rupees, or(ii)three working partners, one and a half, lakhs of rupees, or(iii)four or more working partners, two lakhs of rupees, or(c)in the case of a Hindu undivided family two lakhs of rupees, or(d)in any other case, one lakh of rupees,- the same proportion as the said period bears to the period of one year;
