Section 3(b) in The Bengal Orphanages And Widows' Homes Act, 1944
(b)any institution recognised as a place of suitable custody under sub-section (1) of section 28 of the Bengal Children Act, 1922, or under any rule made under clause (b) of sub-section (2) of section 27 of the Bengal Suppression of Immoral Traffic Act, 1933; or
