code

noun

1. a : one that contains the law of a specific jurisdiction or topic promulgated by legislative authority U.S. Code Code of Massachusetts Regulations building code — compare case law, digest, statute

   b : one that serves as a model for legislation but is not itself a law Model Penal Code

2. : a set of rules or regulations that is promulgated by a body (as a professional organization) and that regulates its industrial or professional practices ABA Code of Professional Responsibility