- The Court shall inspect and consider all documents as soon as practicable after they have been produced and dealt with them as follow :-(a)Documents which are proved (or admitted by the party against whom they are produced in evidence) shall be admitted in evidence and marked as exhibits in the manner prescribed in Rule 57 and the fact shall be noted in the record.(b)Documents which are not proved (or admitted by the party against whom they are produced in evidence) shall be kept on the record pending proof and shall be rejected at the close of the evidence, if not proved or admitted.(c)Documents that are found to be irrelevant or otherwise inadmissible in evidence shall be rejected forthwith.Note. - No document unless admitted in evidence shall be marked as an exhibit.
