procedural law

noun

1. : law that prescribes the procedures and methods for enforcing rights and duties and for obtaining redress (as in a suit) and that is distinguished from law that creates, defines, or regulates rights the federal courts in diversity actions must apply state substantive law and federal procedural law —Miller v. American Dredging Corp., 595 So. 2d 615 (1992) also : a particular law of this nature — compare substantive law : a particular law of this nature — compare substantive law