Code of Federal Regulations

Law

1. compilation of administrative laws governing federal regulatory agency practice and procedures. Revised annually, it contains the whole of the daily Federal Register together with previously issued regulations that are still current. Like the U.S. Code, it is divided into 50 titles, each representing a general subject area (e.g., commerce, military) and containing the applicable rules and regulations for agency activities in that area. The purpose of the CFR is to make available the large body of laws that govern federal practice. It can usually be found in university law libraries, large public libraries, and most federal depository libraries.