penumbra

noun | \ pi-ˈnəm-brə \ | pe·num·bra
  1. : an area within which distinction or resolution is difficult or uncertain the public-private penumbra

  1. : an extension of protection, reach, application, or consideration; especially : a body of rights held to be guaranteed by implication from other rights explicitly enumerated in the U.S. Constitution the First Amendment has a penumbra where privacy is protected from governmental intrusion —Griswold v. Connecticut, 381 U.S. 479 (1965) — see also Griswold v. Connecticut : a body of rights held to be guaranteed by implication from other rights explicitly enumerated in the U.S. Constitution the First Amendment has a penumbra where privacy is protected from governmental intrusion —Griswold v. Connecticut, 381 U.S. 479 (1965) — see also Griswold v. Connecticut