Section 2(g) in The Immoral Traffic (Prevention) Act, 1956
(g)"protective home" means an institution, by whatever name called, in which women and girls may be kept in pursuance of this Act and includes-(i)a shelter where female undertrials may be kept in pursuance of this Act; and(ii)a corrective institution in which women and girls rescued and detained under this Act may be imparted such training and instruction and subjected to such disciplinary and moral influences as are likely to conduce to their reformation and the prevention of offences under this Act;
