minimum contacts

noun plural | \ ˈmi-nə-məm- \ | min·i·mum contacts

1. : the level of a nonresident defendant's connection with or activity in a state that is sufficient under due process to support the assertion of personal jurisdiction under a long-arm statute — see also doing business statute, fair play and substantial justice, International Shoe Co. v. Washington

   Note: In most cases, minimum contacts are shown by continuous and purposeful contact with the state usually for business purposes.