in point

noun

1. : a particular detail, proposition, or issue of law; specifically : point of error : point of error

   a : a unit used in calculating a sentence by various factors (as aggravating or mitigating circumstances)

   b : a unit used in the pricing of securities and valuation of markets

   c : a charge to a borrower (as a mortgagor) that is equal to one percent of the principal and that is made at closing