signature

signature

noun | sig·na·ture

  1. a : the act of signing one's name or of making a mark in lieu thereof

    b : the name of a person written with his or her own hand to signify that the writing which precedes accords with his or her wishes or intentions

    c : a mark (as initials, stamp, or printed name) made on a document and intended to serve as an indication of the party's execution or authentication of the document and intent to be bound by it — see also private signature

  1. : a distinguishing or identifying mark, feature, or quality; especially : a distinctive method of committing a crime that is characteristic of an offender : a distinctive method of committing a crime that is characteristic of an offender