divestiture
noun | \ dī-ˈves-ti-ˌchu̇r, də-, -chər \ | di·ves·ti·ture
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: the sale or transfer of title to a property (as an operating division) under court order (as in bankruptcy)
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: the sale of an asset (as a business division) that is unprofitable, does not enhance a corporate restructuring, or is felt to be morally reprehensible