residue

noun | \ ˈre-zə-ˌdü, -ˌdyü \ | res·i·due
  1. : something that remains after a part is taken, separated, or designated; specifically : the part of a testator's estate remaining after the satisfaction of all debts, charges, taxes, and legacies other than residuary legacies : the part of a testator's estate remaining after the satisfaction of all debts, charges, taxes, and legacies other than residuary legacies