reference

noun | \ ˈre-frəns, -fə-rəns \ | ref·er·ence
  1. : an act of referring; specifically : mention or citation of one document (as a statute) in another a municipality may adopt by reference all or a part of this title —Alaska Statutes — see also incorporate : mention or citation of one document (as a statute) in another a municipality may adopt by reference all or a part of this title —Alaska Statutes — see also incorporate

  1. : a referral especially to a legislative committee or master; also : an order referring a matter to a master the extent to which any party is more responsible than other parties for the reference to a master —Federal Rules of Civil Procedure Rule 53(g) : an order referring a matter to a master the extent to which any party is more responsible than other parties for the reference to a master —Federal Rules of Civil Procedure Rule 53(g)