(g) " partial disablement" means, where the disablement is of a temporarp nature, such disablement as reduces the earning capacity of a workman in any employment in which he was engaged at the time of the accident resulting in the disablement, and, where the disablement is of a permanent nature, such disablement as reduces his earning capacity in every employment which he was capable of undertaking at that time: provided that every injury specified 1[ in Part II of Schedule I] shall be deemed to result in permanent partial disablement;