indorsement

noun | en·dorse·ment

1. : the act or process of endorsing

2. : an inscription (as a signature or notation) on a document or instrument; especially : an inscription usually on the back of a negotiable instrument that transfers or guarantees the instrument : an inscription usually on the back of a negotiable instrument that transfers or guarantees the instrument

   — blank endorsement
   : an endorsement (as a signature) of a negotiable instrument that does not name a transferee and that makes the instrument payable to bearer — called also endorsement in blank

   — qualified endorsement
   : an endorsement of a negotiable instrument with words (as “without recourse”) that limit or qualify the endorser's liability

   — restrictive endorsement
   : an endorsement of a negotiable instrument with words (as “for deposit only”) that limit the further negotiation of the instrument Note: A restrictive endorsement does not prevent further negotiation of the instrument under the Uniform Commercial Code.

   — special endorsement
   : an endorsement of a negotiable instrument with words (as “Pay to Jane Doe”) that make the instrument payable to a specified person

3. : a provision added to an insurance policy that alters its coverage a theft endorsement