(2)Provided that the court shall, before sealing a probate or letters of administration under this section, be satisfied—[F4(a)that probate duty has been paid in respect of so much (if any) of the estate as is liable to probate duty in the United Kingdom; and](b)in the case of letters of administration, that security has been given in a sum sufficient in amount to cover the property (if any) in the United Kingdom to which letters of administration relate;and may require such evidence, if any, as it thinks fit as to the domicile of the deceased person.
