per se

adverb | \ pər-ˈsā, ˌper-; pər-ˈsē \

1. : inherently, strictly, or by operation of statute, constitutional provision or doctrine, or case law the transaction was illegal per se — see also negligence per se at negligence, nuisance per se at nuisance

2. : without proof of special damages or reference to extrinsic circumstances defamatory statements that were actionable per se — compare per quod

adjective

1. : being such inherently, clearly, or by operation of statute, constitutional provision or doctrine, or case law it is clear that licensing of adult entertainment establishments is not a per se violation of the First Amendment —Club Southern Burlesque, Inc. v. City of Carrollton, 457 S.E.2d 816 (1995) a per se conflict of interest