Section 60(3) in Insolvency And Bankruptcy Code, 2016
(3)An insolvency resolution process or [liquidation or bankruptcy proceeding of a corporate guarantor or personal guarantor, as the case may be, of the corporate debtor] [Substituted 'bankruptcy proceeding of a personal guarantor of the corporate debtor' by Act No. 26 of 2018, dated 17.8.2018.] pending in any court or tribunal shall stand transferred to the Adjudicating Authority dealing with insolvency resolution process or liquidation proceeding of such corporate debtor.
