floating rate note

a : a written promise to pay a debt; specifically : promissory note in this entry : promissory note in this entry

— bank note
: a promissory note issued by a bank payable to bearer on demand but without interest and circulating as money

— cognovit note
: a note in which the maker acknowledges the debt and authorizes the entry of judgment against him or her without notice or a hearing : a note containing a confession of judgment

— collateral note
: a note secured especially by a collateral mortgage and pledged to secure an obligation of which a hand note usually serves as evidence

— demand note
: a note payable on demand — compare time note in this entry

— floating rate note
: a negotiable note that yields an indexed and periodically adjusted variable rate of interest — called also floater

— hand note
: a note for an obligation secured by a collateral note

— non-recourse note
: a note whose satisfaction upon default may be obtained only out of the collateral securing it

— promissory note
: a note containing an unconditional promise to pay on demand or at a fixed or determined future time a particular sum of money to or to the order of a specified person or to the bearer

— recourse note
: a note whose satisfaction upon default may be obtained from the debtor's assets other than and in addition to the collateral securing it

— renewal note
: a note that continues an obligation due under a previous note

— tax anticipation note
: a note issued by a state or municipality on pending tax revenue to fund immediate governmental expenditures

— time note
: a note payable at a specified time in the future — compare demand note in this entry

— Treasury note
: a negotiable note issued by the U.S. government with a maturity date of one to ten years from the date of issue — called also T-note; compare Treasury bill at bill 7, Treasury bond at bond 2

b : a piece of paper money

: an exposition on a law-related topic especially found in a law review

: to recognize the existence or presence of noted probable jurisdiction

: to make a notarial memorandum of nonpayment of (a negotiable instrument) on presentation