law

noun | \ ˈlȯ \

1. a : a command or provision enacted by a legislature — see also statute 1

   b : the nature, use, and effects of laws and legal systems as an area of knowledge or society the politics of law — compare jurisprudence

2. a : a body of laws the law of a state; broadly : laws and justice considered as a general and established entity the law looks with disfavor on restraints on alienation : laws and justice considered as a general and established entity the law looks with disfavor on restraints on alienation

   b : common law — compare equity 2

3. a : the control or authority of the law maintain law and order

   b : one or more agents or agencies involved in enforcing laws

   c : the application of a law or laws as distinct from considerations of fact an error of law — see also issue of law at issue, matter of law at matter, question of law at question 2

4. : the whole body of laws and doctrines relating to one subject contract law the law of attractive nuisance

5. a : the legal profession practice law

   b : the nature, use, and effects of laws and legal systems as an area of knowledge or society the politics of law — compare jurisprudence