perfect

a : satisfying all requirements failed to make perfect tender

b : free from any valid legal objection : valid and effective at law having perfect title to the property — compare imperfect

a : to make (an appeal) ready for transfer to an appeals court by satisfying procedural requirements

b : to put (one's security interest) in a position or status having priority over subsequently perfected security interests or unperfected security interests by taking statutorily prescribed steps to give notice especially by filing a financing statement or taking possession of the collateral was the first creditor to perfect its security interest in the debtor's collateral, and, thus, was the first in priority for the collateral —Commercial Bank v. Pride Furniture, Inc., 877 P.2d 1222 (1994) — compare attach 3

: to make something (as a security interest) complete, in conformity with the law, or valid against third-party claims