Section 60(5) in Insolvency And Bankruptcy Code, 2016
(5)Notwithstanding anything to the contrary contained in any other law for the time being in force, the National Company Law Tribunal shall have jurisdiction to entertain or dispose of-(a)any application or proceeding by or against the corporate debtor or corporate person;(b)any claim made by or against the corporate debtor or corporate person, including claims by or against any of its subsidiaries situated in India; and(c)any question of priorities or any question of law or facts, arising out of or in relation to the insolvency resolution or liquidation proceedings of the corporate debtor or corporate person under this Code.
